Sulekh Kumar @ Surekh Kumar vs State Of Jharkhand
2021 Latest Caselaw 1609 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Criminal Appeal (DB) No. 434 of 2020
       Sulekh Kumar @ Surekh Kumar                                --- --- Appellant
                                Versus
       State of Jharkhand                                         --- --- Respondent
                                       .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY Through Video Conferencing For the Appellant : Mr. Abhijeet Kumar Singh, Advocate For the Respondent : Mrs. Priya Shrestha, Special P.P.

05/05.04.2021 The instant appeal has been preferred through learned counsel Mr. Abhijeet Kumar Singh on being nominated by the Jharkhand High Court Legal Services Committee on the request of the appellant/ convict.

The sole appellant stood convicted by the impugned judgment dated 22.02.2020 for the charge under Sections 452,302 and 307 of the I.P.C passed by learned District & Additional Sessions Judge-III, Dhanbad in Sessions Trial No. 63 of 2018 and has been sentenced to undergo R.I. for 7 years and a fine of Rs.10,000/- and a default clause under Section 452 I.P.C; R.I. for 10 years and a fine of Rs.10,000/- with default clause under Section 307 I.P.C and life imprisonment till last breath of his life with a fine of Rs. 50,000/- under Section 302 I.P.C. by the impugned order of sentence dated 25.02.2020. All the sentences were directed to run concurrently.

The appeal suffers from delay of 56 days for condonation of which I.A. No. 3885 of 2020 has been preferred.

Having considered the submission of learned counsel for the parties and the explanation furnished, delay is condoned. I.A. stands disposed of.

Admit.

Call for the Lower Court Records in connection with Sessions Trial No. 63 of 2018 from the court of learned District & Additional Sessions Judge-III, Dhanbad.

(Aparesh Kumar Singh, J.)

(AnubhaRawatChoudhary)

A.Mohanty